PARWAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This appeal is directed against the judgment of conviction and order of sentence dated 08.07.2003, passed by the Additional Sessions Judge (Adhoc), Jalandhar, vide which the accused/appellant was convicted for the offence punishable under Section 201 of the Indian Penal Code (hereinafter called as 'IPC') and sentenced them to undergo rigorous imprisonment for a period of 3 years and to pay a fine of Rs. 4000/- or in default of payment thereof, to further undergo RI for a period of one year. The accused/appellant was acquitted of the charge framed against him under Section 302 IPC.

(2.) The brief facts as set out in para Nos. 1 to 4 of the judgment of trial Court, is being reproduced as under:--

(3.) On commitment, the accused was charge sheeted under Sections 302, 201 and 34 IPC to which the accused/appellant pleaded not guilty and claimed trial.